BRAMJEET SINGH Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) The accused/applicant seeks anticipatory bail in case FIR No. 354/2025 of PS Paharganj for offence under Sec. 123/305(a)/317 BNS.

(2.) I have heard learned counsel for accused/applicant and learned APP assisted by learned counsel for complainant de facto and the IO/SI Pankaj Kumar.

(3.) Broadly speaking, the allegation against the accused/applicant is as follows. On 7/7/2025, the complainant de facto bought some jewellery articles in Amritsar for being sold in Delhi and along with his associate Prabh Singh, he came and stayed in a Guest House room in Delhi. But in the next morning, on waking up, the complainant de facto found Prabh Singh as well as those gold jewellery, some cash and his mobile phone missing. According to the complainant de facto, Prabh Singh had mixed some intoxicant in the meals on the night before the alleged theft. The accused Prabh Singh was apprehended and arrested from Aurangabad on 17/8/2025 and in the course of interrogation he stated having handed over the stolen articles to the present accused/applicant.